LAXMAN SADASHIV PANDRE Vs. JANABAI RAJARAMJI AMBAGADE

JUDGEMENT

(1.) THIS is the original defendant's revision application challenging the concurrent judgments and decrees passed by the trial court and the lower appellate Court, decreeing the suit of the respondent-plaintiff for ejectment, arrears of rent and damages.

(2.) THE respondent-plaintiff filed a Civil Suit No. 94 of 1978 which was decreed in her favour on 7.10.1980 by the Civil Judge, Junior Division, Ramtek. The lower appellate Court of the Extra Assistant Judge, Nagpur in Civil Appeal No. 234 of 1980 confirmed the said decree by its judgment dated 14.10.1981.

(3.) IN the written statement, the defendant had raised a very broad contention that the notice of termination of lease issued under Section 106 of the Transfer of Property Act is not legal and proper. Both the courts below found that by the notice issued by the counsel on behalf of Janabai, the tenancy of the defendant was legally terminated.